BINDAL FINSTOCK PRIVATE LIMITED,AHMEDABAD vs. INCOME TAX OFFICER, WARD - GUJ-W-1-101, AHMEDABAD
Income Tax Appellate Tribunal, “SMC” BENCH, AHMEDABAD
Before: MS. SUCHITRA KAMBLE
This appeal is filed by the assessee against the order passed by the CIT(A)-NFAC, Delhi on 26.08.2024 for A.Y. 2015-16. 2. At the time of hearing, the Ld. AR placed on record the application dated 17.04.2025 for withdrawal of the appeal as the assessee opted for Direct Tax Vivad Se Vishwas Scheme 2024 and has filed the Form No. 1 on 31.01.2025. The said application dated 27.04.2025 is taken on record and the assessee is allowed to withdraw the present appeal.The appeal of the assessee is dismissed as withdrawn.
In result the appeal of the assessee is dismissed as withdrawn.
This Order pronounced in Open Court on 21/04/2025 (SUCHITRA KAMBLE)
JUDICIAL MEMBER
Ahmedabad; Dated 21/04/2025ITA No. 1942/Ahd/2024
Asst.Years–2015-16
आदेश क त ल प अे षत / Copy of Order Forwarded to:-
1. Assessee
Revenue 3. Concerned CIT 4. CIT (A) 5. DR, ITAT, Ahmedabad 6. Guard file.
By order/आदेश से,
उप/सहायक पंजीकार
आयकर अपील#य अ$धकरण,
अहमदाबाद